VIVEK SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) NO reply has been filed by the respondents and this writ petition after its admission came to be listed today for final hearing.

(3.) FURTHER , according to the learned counsel for the petitioner, the subject matter of dispute in the present writ petition is even covered by the judgment of a Division Bench of this Court rendered in CWP No. 3912 of 2009 titled Joginder Kumar V. State of H.P. and others, and its connected petitions on 6.5.2010.